THE STATE OF MAHARASHTRA Vs. MOHAN MADHUSUDAN DASKHEDKAR

JUDGEMENT

(1.) Heard.

(2.) This Appeal is directed against the judgment and order dated 27th Feb., 2004, passed by the Special Judge, Jalna in Special Case PCA No. 11 of 2001, thereby acquitting Respondent - Mohan Madhusudan Daskhedkar, from the offence punishable under Sections 7 and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act.

(3.) Brief facts leading to filing of the present Appeal, as per the prosecution case, are as under:-